(a)Any Councillor who desires to ask a question shall give 3 day's clear notice thereof to the Chairman before the meeting at which he desires to put the question and shall ask a question or questions relating to the affairs of the municipality. No debate shall be allowed on any question. When he thinks it advisable to do so, the Chairman shall have the answer to such question laid before the meeting.(b)In order that a question may be admissible it must satisfy the following conditions, namely :(1)it shall not bring in any name or statement not strictly necessary to make the question intelligible;(2)if it contains a statement by the Councillor himself, he shall make himself responsible for the accuracy of the statement;(3)it shall not contain arguments, inferences, ironical expression or defamatory statements;(4)it shall not ask for an expression of opinion or the solution of a hypothetical proposition;(5)it may not be asked as to the character or conduct of any person except in his official or public capacity;(6)it shall not be of excessive length;(7)it shall not deal with several subjects having no close connection with one another;(8)it shall not seek information set forth in documents easily accessible to Councillors;(9)it shall not suggest action;(10)it shall not ask for any interpretation of law;(11)it shall not relate to a matter which is sub juice; and(12)it shall not ordinarily raise a matter in which the interest of a particular individual is involved.(c)The Chairman may disallow any question which does not conform to Sub-rule (b).(d)Any Councillor may put supplementary question for the purpose of further elucidating any matter of fact regarding which an answer has been given :Provided that the President of the meeting shall disallow any supplementary question, if in his opinion it infringes the rules as to the subject matter of questions.(e)The question upon it has been disallowed by the Chairman and the answer, if any given to it, shall be entered in the minutes of the proceedings of the meeting.Motions and Amendments
